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“registration under section 12A”

Charitable TrustsSection 12ASection 12A2,527 judgments

The decision most relied on for registration under section 12A is ACIT v. Surat City Gymkhana (300 ITR 214), cited in 125 judgments on BharatTax.

Leading authorities on registration under section 12A

ACIT v. Surat City Gymkhana
300 ITR 214 · 2008 · Supreme Court
125
citing judgments

Once an institution receives registration under Section 12AA, the Assessing Officer must compute its income as per Section 11, focusing only on the application of income and not re-examining the charitable nature of its activities. The Supreme Court also clarified the meaning and scope of 'general public utility' under Section 2(15).

Ananda Social and Educational Trust v. CIT
426 ITR 340 · 2020 · Supreme Court
116
citing judgments

For registration under Section 12AA, the Commissioner (Exemptions) must examine the objects of the trust and the genuineness of its proposed activities, even if the trust has not yet commenced actual charitable activities or incurred expenditure.

Ahmedabad Urban Development Authority v. ACIT
396 ITR 323 · 2017 · High Court
108
citing judgments

Development authorities can continue to be regarded as existing for a 'Charitable Purpose' under Section 2(15) of the Income Tax Act, even after the introduction of the proviso to that section. The contention that such authorities automatically lose their charitable status due to the proviso is incorrect.

CIT v. Gujarat Maritime Board
295 ITR 561 · 2007 · Supreme Court
98
citing judgments

A statutory corporation undertaking activities that generate income qualifies as a charitable entity under Section 2(15) if its dominant object is general public utility and it is legally obligated to apply its income solely for that purpose, even if the activities appear to be in the nature of trade or business. Such an entity is entitled to registration under Section 12A and exemptions under Section 11.

CIT v. Dawoodi Bohra Jamat
364 ITR 31 · 2014 · Supreme Court
83
citing judgments

A trust's objects, even if based on religious tenets, can qualify as charitable for tax exemptions if its benefits are not exclusively restricted to a particular religious community or caste.

CIT v. Ahmedabad Rana Caste Association
140 ITR 1 · 1983 · Supreme Court
82
citing judgments

An object beneficial to a section of the public, as distinguished from an individual or group of individuals, qualifies as an object of general public utility under Section 2(15) and hence a charitable purpose. This applies even if the benefits are restricted to a specific caste, community, or professional group.

CIT v. Parma Nand
268 ITR 172 · 2004 · High Court
81
citing judgments

Whether there was sufficient cause for delay in making applications for registration under section 12A and 80G is always a question of fact, and contumacious conduct by the assessee must be established for levying penalty under section 271C for non-deduction of TDS.

Barendra Prasad Ray v. ITO
129 ITR 295 · 1981 · Supreme Court
80
citing judgments

When determining if an activity serves charitable purposes for tax exemption, the primary consideration is whether its predominant object is to make a profit or to carry out charitable activities.

Judgments citing registration under section 12A

Shri Muni Suvrat Swami Jain Daherasar, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

In the result, assessee’s appeal is allowed for statistical purposes

ITA 274/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.274/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Shri Muni Suvrat Swami Jain The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Daherasar, Vs. No.609, 6Th Floor, Aaykar Bhawan At Post Baudhan, Taluka : (Vejalpur), Nr. Sachin Tower, 100 Mandvi, Surat-394140 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aafts 9333 K (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.266/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shri Lalji Maharaj Mandir Trust, The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Hemantkumar Manilal Desai, Vs. No.609, 6Th Floor, Aaykar Bhawan Desaiwad, At & P.O. Buhari, (Vejalpur), Nr. Sachin Tower, 100 Taluka : Valod, Dist. Surat- Foot Road, Anandnagar-Prahladnagar 394630 Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aabts 3059 E (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-.Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By Separate Two Assessees, Pertaining To Same Assessment Year 2022-23, Are Directed Against The Separate Orders Passed By The Commissioner Of Income-Tax(Exemption)-Ahmedabad [In Short “Ld. Cit(Exemption)”] Dated 30.03.2023, Wherein Ld. Cit(Exemption) Has Denied Registration Under Section 12Ab Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

For Appellant: Shri Hiren R Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-.DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Shree Dasha Shreemali Jain Vanik Vyara, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

ITA 272/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.263/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Bal Hanuman Mandir The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room 8/755-756, Hanuman Char Rasta, Vs. No.609, 6Th Floor, Aaykar Bhawan Gopipura, Main Road, Surat- (Vejalpur), Nr. Schin Tower, 100 Foot 395003 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aamts 2224 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.268/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Valmik Kayastha Kelvani Fund, The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Atulbhai Majumdar, B-6, Vs. No.609, 6Th Floor, Aaykar Bhawan Sushma Society, Near Hindu (Vejalpur), Nr. Schin Tower, 100 Foot Milan Mandir, Gopipura, Surat- Road, Anandnagar-Prahladnagar 395001 Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaatv 4235 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.272/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shree Dasha Shreemali Jain The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Vanik Vyara, Vs. No.609, 6Th Floor, Aaykar Bhawan Surati Bazar, Vyara Dist. Tapti, (Vejalpur), Nr. Schin Tower, 100 Foot Surat-394650 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aakts 7688 G (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023

For Appellant: Shri Hiren R Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Valmik Kayastha Kelvani Fund, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

ITA 268/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.263/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Bal Hanuman Mandir The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room 8/755-756, Hanuman Char Rasta, Vs. No.609, 6Th Floor, Aaykar Bhawan Gopipura, Main Road, Surat- (Vejalpur), Nr. Schin Tower, 100 Foot 395003 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aamts 2224 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.268/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Valmik Kayastha Kelvani Fund, The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Atulbhai Majumdar, B-6, Vs. No.609, 6Th Floor, Aaykar Bhawan Sushma Society, Near Hindu (Vejalpur), Nr. Schin Tower, 100 Foot Milan Mandir, Gopipura, Surat- Road, Anandnagar-Prahladnagar 395001 Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaatv 4235 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.272/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shree Dasha Shreemali Jain The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Vanik Vyara, Vs. No.609, 6Th Floor, Aaykar Bhawan Surati Bazar, Vyara Dist. Tapti, (Vejalpur), Nr. Schin Tower, 100 Foot Surat-394650 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aakts 7688 G (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023

For Appellant: Shri Hiren R Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Shri Lalji Maharaj Mandir Trust, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

In the result, assessee’s appeal is allowed for statistical purposes

ITA 266/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.274/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Shri Muni Suvrat Swami Jain The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Daherasar, Vs. No.609, 6Th Floor, Aaykar Bhawan At Post Baudhan, Taluka : (Vejalpur), Nr. Sachin Tower, 100 Mandvi, Surat-394140 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aafts 9333 K (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.266/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shri Lalji Maharaj Mandir Trust, The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Hemantkumar Manilal Desai, Vs. No.609, 6Th Floor, Aaykar Bhawan Desaiwad, At & P.O. Buhari, (Vejalpur), Nr. Sachin Tower, 100 Taluka : Valod, Dist. Surat- Foot Road, Anandnagar-Prahladnagar 394630 Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aabts 3059 E (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-.Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By Separate Two Assessees, Pertaining To Same Assessment Year 2022-23, Are Directed Against The Separate Orders Passed By The Commissioner Of Income-Tax(Exemption)-Ahmedabad [In Short “Ld. Cit(Exemption)”] Dated 30.03.2023, Wherein Ld. Cit(Exemption) Has Denied Registration Under Section 12Ab Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

For Appellant: Shri Hiren R Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-.DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Bal Hanuman Mandir, Surat vs. The Commissioner of Income Tax (Exemption), Surat

ITA 263/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.263/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Bal Hanuman Mandir The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room 8/755-756, Hanuman Char Rasta, Vs. No.609, 6Th Floor, Aaykar Bhawan Gopipura, Main Road, Surat- (Vejalpur), Nr. Schin Tower, 100 Foot 395003 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aamts 2224 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.268/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Valmik Kayastha Kelvani Fund, The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Atulbhai Majumdar, B-6, Vs. No.609, 6Th Floor, Aaykar Bhawan Sushma Society, Near Hindu (Vejalpur), Nr. Schin Tower, 100 Foot Milan Mandir, Gopipura, Surat- Road, Anandnagar-Prahladnagar 395001 Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaatv 4235 A (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.272/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shree Dasha Shreemali Jain The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Vanik Vyara, Vs. No.609, 6Th Floor, Aaykar Bhawan Surati Bazar, Vyara Dist. Tapti, (Vejalpur), Nr. Schin Tower, 100 Foot Surat-394650 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aakts 7688 G (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023

For Appellant: Shri Hiren R Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Shri Akalamukhi Hanumanji Mandir Trust, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

ITA 262/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.261/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Renuka Mandir Trust The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Pramodchandra Mohanlal Vs. No.609, 6Th Floor, Aaykar Bhawan Chhattriwala, Renuka Sheri, (Vejalpur), Nr. Schin Tower, 100 Foot Ranitalao, Surat-395003 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaatr 2387 K (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.262/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shri Akalamukhi Hanumanji The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Mandir Trust, Vs. No.609, 6Th Floor, Aaykar Bhawan Patel Falia, Kadodara, Surat- (Vejalpur), Nr. Schin Tower, 100 Foot 394327 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aadts 2245 Q (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R. Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By Two Separate Assessees, Pertaining To Same Assessment Year 2022-23, Are Directed Against The Separate Orders Passed By The Commissioner Of Income-Tax(Exemption)-Ahmedabad [In Short “Ld. Cit(Exemption)”] Dated 29.03.2023 & 21.03.2023, Wherein Ld. Cit(Exemption) Has Denied Registration Under Section 12Ab Of The Income

For Appellant: Shri Hiren R. Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं

Renuka Mandir Trust, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

ITA 261/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.261/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) (Physical Court Hearing) Renuka Mandir Trust The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room C/O Pramodchandra Mohanlal Vs. No.609, 6Th Floor, Aaykar Bhawan Chhattriwala, Renuka Sheri, (Vejalpur), Nr. Schin Tower, 100 Foot Ranitalao, Surat-395003 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaatr 2387 K (अपीलाथ" /Appellant) (""थ" /Respondent) आयकर अपील सं/.Ita No.262/Srt/2023 (िनधा"रणवष" / Assessment Year: (2022-23) Shri Akalamukhi Hanumanji The Commissioner Of Income-Tax (Exemption) Ahmedabad, Room Mandir Trust, Vs. No.609, 6Th Floor, Aaykar Bhawan Patel Falia, Kadodara, Surat- (Vejalpur), Nr. Schin Tower, 100 Foot 394327 Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aadts 2245 Q (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Hiren R. Vepari, C.A राज"व क" ओर से /Respondent By : Shri Sm Keshkamat, Cit-Dr सुनवाईकीतारीख / Date Of Hearing : 05/07/2023 घोषणाकीतारीख /Date Of Pronouncement : 17/07/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By Two Separate Assessees, Pertaining To Same Assessment Year 2022-23, Are Directed Against The Separate Orders Passed By The Commissioner Of Income-Tax(Exemption)-Ahmedabad [In Short “Ld. Cit(Exemption)”] Dated 29.03.2023 & 21.03.2023, Wherein Ld. Cit(Exemption) Has Denied Registration Under Section 12Ab Of The Income

For Appellant: Shri Hiren R. Vepari, C.AFor Respondent: Shri SM Keshkamat, CIT-DR
Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं